Punjab-Haryana High Court
Punjab State And Another vs Fauja Singh on 30 January, 2009
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
R. F. A No. 724 of 2000 (O&M)
Date of decision : 30.1.2009
Punjab State and another ..... Appellants
vs
Fauja Singh ... Respondent
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Mr. Vivek Chauhan, Assistant Advocate General, Punjab.
Mr. P. S. Goraya, Advocate, for the respondent.
Rajesh Bindal J.
The State has approached this court through the present appeal for reduction in the compensation for the acquired land.
Briefly, the facts are that vide notification dated 27.9.1993, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), the State of Punjab acquired land in the revenue estate of Village Barriar, Tehsil and District Gurdaspur for construction of a building for the establishment of an Engineering College at Gurdaspur. The Land Acquisition Collector vide his award dated 30.11.1995 assessed the market value of the land at Rs. 3,00,000/- per acre. Dissatisfied with the award of the Land Acquisition Collector, the landowners/claimants filed objections. On reference under Section 18 of the Act, the learned court below determined the market value of the acquired land at Rs. 3,20,000/- per acre.
Learned counsel for the parties submitted that the claim in the present appeal is squarely covered by judgment of this court in R. F. A. No. 1628 of 2000 Gurdeep Singh and another vs The State of Punjab and another decided on 17.11.2008, whereby the award of the learned counsel below was upheld.
Since this court had upheld the award of the learned court below in Gurdeep Singh's case (supra), the present appeal does not survive. Accordingly, the same is dismissed.
30.1.2009 (Rajesh Bindal) vs. Judge